Ayshna vs State Of Kerala
2024 Latest Caselaw 4961 Ker

Kerala High Court

Ayshna vs State Of Kerala on 9 February, 2024

Author: Amit Rawal

Bench: Amit Rawal

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                    THE HONOURABLE MR. JUSTICE AMIT RAWAL
         FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
                           WP(C) NO. 23788 OF 2015
 AGAINST THE ORDER/JUDGMENT LAR 93/2011 OF ASSISTANT SESSIONS COURT/SUB
                               COURT, PERUMBAVOOR
PETITIONERS:

     1      AYSHNA
            W/O.LATE MAMMUKUTTY, CHELLIPADATH PEEDIKAYIL, MOOLEBHAGATH,
            BRAHMAPURAM P.O.,                                      NOW
            RESIDING AT CHELLIPADATH HOUSE, KANINADU P.O., PUTHENCRUZ
            VILLAGE, ERNAKULAM DISTRICT.

     2      LATHEEF M.M.
            S/O.LATE MAMMUKUTTY, DO.....DO......

     3      ABDUL MUTHAR
            S/O.LATE MAMMUKUTTY, DO.........DO....

     4      SAJITHA M.M.
            D/O.LATE MAMMUKUTTY, AND W/O.MOIDEEN, H.N.530/6, PERUMAKUDI,
            KUNNATHUNADU, PERUMBAVOOR.

     5      SHABINA M.M.
            D/O.LATE MAMMUKUTTY, NOW RESIDING AT MATHRAKKATTU HOUSE,
            BRAHMAPURAM P.O., PIN - 682 303.

            BY ADV SRI.VARGHESE K.PAUL



RESPONDENTS:

     1      STATE OF KERALA
            REPRESENTED BY THE DISTRICT COLLECTOR,
            ERNAKULAM, KAKKANAD, PIN - 682 030.

     2      THE SECRETARY
            KOCHI CORPORATION, ERNAKULAM, PIN - 682 011.



            SR GP SRI T K VIPINDAS


     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
09.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23788 OF 2015
                                2



                            JUDGMENT

Learned Counsel for the petitioners submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE nak